INDRA SINGH Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) THIS petition has been filed by the petitioner challenging the order passed by Motor Accident Claim Tribunal. The petitioner is owner of Vehicle. The Vehicle is ensured, learned counsel for the petitioner submits since the vehicle is ensured. Therefore the amount of award is to be paid by the insurance company and not by the owner. Learned counsel for the petitioner submits that objections filed before the executing court have not been decided. Considering the facts of the case it is provided that executing court shall consider the objections filed by the petitioner. Then proceed for execution. The writ petition is disposed of accordingly.